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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11A(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(3)Notwithstanding anything contained in contract farming agreement, no title, rights, ownership or possession shall be transferred or attenuated or vest in the contract farming sponsor or his successor or his agent as a consequence arising out of the contract farming agreement.